SUMITRA AND ORS. Vs. RAMESH CHAND AND ORS.

JUDGEMENT

(1.) Learned counsel for the parties have been heard.

(2.) This appeal is preferred against the award dated 22.1.2003 passed by Motor Accident Claims Tribunal, Chandigarh (Tribunal for short). The appellants were granted compensation to the tune of Rs.3,45,600/- and now they have sought enhancement of the same.

(3.) The case of the appellants in the claim petition was that the deceased Achhe Lal (husband of appellant No.1 and father of appellant No.2) died in a road accident, which occurred on 28.3.1998. On the fateful day at about 4 pm, when the deceased was going from the side of village Sishwan to village Bharrojian, Jeep bearing No.HR-03B-2559 being driven by respondent No.1 in a rash and negligent manner came from behind and struck him, as a result of which, he suffered serious injuries. He succumbed to his injuries on the spot.